MOHAMED HYDER SAYEED Vs. DR. RUKHSAAR FATIMA

JUDGEMENT

(1.) The Original Petition has been filed by the father of the child seeking for his permanent custody and also to appoint himself as guardian of the Mohamed Ali Asghar Sayeed, minor child.

(2.) Heard Dr.C.K.Syed Shaffi, learned counsel appearing for the petitioner and Mrs.Thenmozhi Annam Nelson, learned counsel appearing for the respondent.

(3.) Learned counsel for the petitioner would submit that the marriage between the petitioner and the respondent took place on 27/9/2014 as per the religious obligations of Islam. After the marriage, the petitioner and the respondent were residing at Chennai. On 31/5/2017, the petitioner and the respondent were blessed with a male child and was named as Mohamed Ali Asghar Sayeed. The petitioner had been taking care of the respondent and the minor child by providing all the amenities.